Section 5A in The Tamil Nadu Catering Establishments Rules, 1959
5A. [ Amendment of certificate of registration. [Inserted by Notification No. S.R.O. A-1/76, dated the 30th December, 1975.]
(1)The certificate of registration issued under rule 4 or renewed under rule 6 may be amended by the Inspector concerned.(2)The application for the amendment of a certificate of registration shall be accompanied by-(i)a statement indicating the nature of the amendment required;(ii)a statement showing the change in particulars already furnished in the application for registration under rule 4, which necessitates the amendment;(iii)a treasury receipt showing that the appropriate fee for tire amendment of the certificate of registration has been paid in the local treasury; and(iv)the certificate of registration originally issued.(3)The fee for the amendment of the certificate of registration shall be [rupees thirty] only in addition to the amount, if any, by which the fee that would have been payable if the certificate of registration had been originally issued in the amended form, exceeds the fee paid for the certificate of registration.]
